Commissioner of Income-tax, Delhi-7 v. DLF Hilton Hotels

240 Taxmann 495High Court2016#20052 most cited

judgments rely on this decision, according to BharatTax’s citation analysis of 366,418 Indian tax judgments — from 2018 to 2025.

Sections most often in play

Section 13 Section 132 Section 142(1)Section 143(1)(a)Section 143(2)Section 143(3)Section 144 Section 145

Judgments citing Commissioner of Income-tax, Delhi-7 v. DLF Hilton Hotels

M/S Kanak Vrindavan Resorts Limited, Jaipur vs. Income Tax Officer, Ward 6(2), Jaipur

In the result, the appeal of the assessee is allowed

ITA 543/JPR/2025[2016-17]Status: DisposedITAT Jaipur02 Sept 2025AY 2016-17

Bench: SHRI RATHOD KAMLESH JAYANTBHAI (Accountant Member), SHRI NARINDER KUMAR (Judicial Member)

For Appellant: Sh. Tarun Mittal, CAFor Respondent: Sh. Gautam Singh Choudhary, Addl. CIT

Section 143(1)(a)Section 143(2)Section 143(3)Section 145Section 37

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES,”SMC” JAIPUR Jh jkBkSM+ deys'k t;UrHkkbZ] ys[kk lnL; ,o Jh ujsUnz dqekj] U;kf;d lnL; ds le{k BEFORE: SHRI RATHOD KAMLESH JAYANTBHAI, AM & SHRI NARINDER KUMAR, JM vk;dj vihy la-@ITA No. 543/JP/2025 fu/kZkj.k o"kZ@Assessment Year : 2016-17 cuke M/s Kanak Vrindavan Resorts ITO, Vs. Limited Ward 6(2), 4th Floor-123, Jan Path, Shyam Jaipur Nagar, New Sanganer Road, Jaipur LFkk;h ys[kk la-@thvkbZvkj la-@PAN/GIR No.: AAACK8480D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Sh. Tarun Mittal, CA…

Shri Mangal Chand Kumawat, Jaipur vs. ACIT, Circl-6, Jaipur

In the result, this appeal of the assessee is dismissed

ITA 210/JPR/2020[2014-15]Status: DisposedITAT Jaipur19 Apr 2021AY 2014-15

Bench: Shri Sandeep Gosain, Jm & Shri Vikram Singh Yadav, Am Vk;Dj Vihy La-@Ita No. 210/Jp/2020 Assessment Year: 2014-15 Mangal Chand Kumawat, Cuke A.C.I.T., Vs. 40B, Arjun Nagar, Gopalpura Bye Circle-6, Pass, Jaipur. Jaipur. Pan No.: Ajppk 1269 D Vihykfkhz@Appellant Izr;Fkhz@Respondent Fu/Kzkfjrh Dh Vksj Ls@ Assessee By : Shri Bhupesh Mathur (Ca) Jktlo Dh Vksj Ls@ Revenue By : Smt. Monisha Choudhary (Jcit) Lquokbz Dh Rkjh[K@ Date Of Hearing : 17/03/2021 Mn?Kks"K.Kk Dh Rkjh[K@ Date Of Pronouncement : 19/04/2021 Vkns'K@ Order Per: Sandeep Gosain, J.M. The Present Appeal Has Been Filed By The Assessee Against The Order Of The Ld. Cit(A)-2, Jaipur Dated 28/01/2020 For The A.Y. 2014-15. Following Grounds Have Been Taken By The Assessee: “1. That On The Facts & In The Circumstances Of The Case, The Respected Commissioner Of Income Tax (Appeal)-2, Jaipur Is Wrong, Unjust & Has Erred While Upholding The Ao’S Decision & Confirmed Addition Of Rs. 9,83,475/- On Account Of Disallowed Of Job Work Charges. 2. That Assessee Craves The Right To Add Or Amend The Grounds Of The Appeal During The Hearing Or Before The Date Of Appeal.” 2. The Hearing Of The Appeal Was Concluded Through Video Conference In View Of The Prevailing Situation Of Covid-19 Pandemic.

For Appellant: Shri Bhupesh Mathur (CA)For Respondent: Smt. Monisha Choudhary (JCIT)

…आयकर अपीलीय अधिकरण] जयपुर न्यायपीठ] जयपुर IN THE INCOME TAX APPELLATE TRIBUNAL, JAIPUR BENCHES “A”, JAIPUR Jh lanhi x®lkÃa] U;kf;d lnL; ,oa Jh foØe flag ;kno] ys[kk lnL; ds le{k BEFORE SHRI SANDEEP GOSAIN, JM & SHRI VIKRAM SINGH YADAV, AM vk;dj vihy la-@ITA No. 210/JP/2020 Assessment Year: 2014-15 Mangal Chand Kumawat, cuke A.C.I.T., Vs. 40B, Arjun Nagar, Gopalpura Bye Circle-6, Pass, Jaipur. Jaipur. PAN No.: AJPPK 1269 D vihykFkhZ@Appellant izR;FkhZ@Respondent fu/kZkfjrh dh vksj ls@ Assessee by : Shri Bhupesh Mathur (CA) jktLo dh vksj ls@ Revenue by : Smt. Monisha Choudhary (JCIT) lquokbZ dh rkjh[k@ Date of Hea…

Smt Nirmala Devi, Bokaro vs. ITO Ward-3(2), Bokaro

In the result, appeal filed by the assessee is allowed

ITA 244/RAN/2016[2012-13]Status: DisposedITAT Ranchi21 May 2018AY 2012-13

Bench: Shri N.S Saini & Pavan Kumar Gadaleassessment Year: 2012-2013

For Appellant: Shri Devesh Poddar, AdvFor Respondent: Shri P.K.Mondal, JCIT

Section 144

…IN THE INCOME TAX APPELLATE TRIBUNAL, RANCHI BENCH, RANCHI BEFORE SHRI N.S SAINI, ACCOUNTANT MEMBER AND PAVAN KUMAR GADALE, JUDICIAL MEMBER Assessment Year: 2012-2013 Smt. Nirmala Devi, M/s. Vs. ITO, Ward -3(2), Bokaro Baba Steel, Puja Niwas, Saraswati Nagar, Chas, Bokaro PAN/GIR No. AGSPD 7467 L (Appellant) .. ( Respondent) Assessee by: Shri Devesh Poddar, Adv Revenue by : Shri P.K.Mondal, JCIT Date of Hearing : 22/05/ 2018 Date of Pronouncement : 23 /05/ 2018 O R D E R Per N.S.Saini, AM This is an appeal filed by the assessee against the order dated 23.6.2016 of the CIT(A), Hazaribag, Jharkhand for th…

Cogent Jewellery P.Ltd, Mumbai vs. DCIT Cir 6(2), Mumbai

The appeal of the Assessee is partly allowed for statistical purposes

ITA 4419/MUM/2015[2011-12]Status: DisposedITAT Mumbai21 Mar 2018AY 2011-12

Bench: Sri Mahavir Singh, Jm & Sri G. Manjunatha, Am Cogent Jewellery Private The Dy. Commissioner Of Limited, 6, Vaibhav, Janki Income Tax, Circle – 6(2), Kutir, Juhu Church Road, Aayakar Bhavan, Rom Vs. Juhu, Mumbai-400 049 No.504, 5Th Floor, Maharshi Karve Road, Mumbai-400020 Appellant .. Respondent Pan No. Aaacc1579M

For Appellant: Aarti Visanji, ARFor Respondent: Rajat Mittal, DR

Section 143(3)Section 36Section 36(1)(iii)

…IN THE INCOME TAX APPELLATE TRIBUNAL “C” BENCH, MUMBAI BEFORE SRI MAHAVIR SINGH, JM AND SRI G. MANJUNATHA, AM Cogent Jewellery Private The Dy. Commissioner of Limited, 6, Vaibhav, Janki Income Tax, Circle – 6(2), Kutir, juhu Church Road, Aayakar Bhavan, Rom Vs. Juhu, Mumbai-400 049 No.504, 5th Floor, Maharshi Karve Road, Mumbai-400020 Appellant .. Respondent PAN No. AAACC1579M Assessee by : Aarti Visanji, AR Revenue by : Rajat Mittal, DR Date of hearing: 15-03-2018 Date of pronouncement : 21-03-2018 O R D E R PER MAHAVIR SINGH, JM: This appeal by the assessee is arising out of the order of Commissioner of In…